(1)The University shall have the following powers, viz:-(a)to establish, maintain and recognize such Regional centres and study centres as may be determined by the University from time to time in the manner laid down by the statutes;(b)to carry out all such other activities as may be necessary or feasible in furtherance of the object of the University;(c)to confer degrees or other academic distinctions in the manner and under conditions laid down in the statutes;(d)to institute and award fellowships, scholarships and prizes etc. in accordance with the statutes;(e)to demand and receive such fees, bills, invoices and collect charges as may be fixed by the statutes or rules, as the case may be;(f)to make provisions for extra curricular activities for students and employees;(g)to make appointments of the faculty, officers and employees of the University or a constituent college, Regional Centres, study Centres;(h)to receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable or immovable property, including trust and endowment properties for the purpose of the University or a constituent college, or a Regional Centre, study centre;(i)to institute and maintain halls and to recognize places of residence for students of the University or a constituent college;(j)to supervise and control the residence, and to regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their code of conduct;(k)to create Academic, Administrative and support staff and other necessary posts;(l)to co-operative and collaborate with other Universities in such a manner and for such purposes as the University may determine from time to time;(m)to provide distant education system and the manner in which distance education in relation to the academic programmes of the University may be organized;(n)to organize and conduct refresher courses, orientation courses workshops, seminars and other programmes for teachers, lesson writers, evaluators and other academic staff;(o)to determine standards of admission to the University or a constituent college, regional centres, study centres with the approval of Academic council;(p)to make special provision for students belonging to the State of [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 05 of 2010.] for admission in any course of the University or in a constituent college, Regional Centre or study centre;(q)to do all such other acts or things weather incidental to the powers aforesaid or not, as may be necessary to further the objects of the University;(r)to prescribe such courses for bachelor Degree, post graduate, Doctor of Philosophy, Doctor of Science Degrees and Research which would be covered by UGC and AICTE but University shall have right to start diplomas, certificates etc. in its own subjects;(s)to clearly set apart the academic activities of the University from the activities of the Trust;(t)to provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes, CD,VCD and other software;(u)to recognize examinations of, or periods of study (whether in full or in part) of other Universities, Institutions or other places of Higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognition at any time;(v)to raise, collect, subscribe and borrow with the approval with the Governing Body whether on the security of the property of the University, money for the purposes of the University;(w)to enter into, carry out, vary or cancel contracts.
